Section 24(7) in The Bharathiar University Act, 1981
(7)One University Lecturer to be nominated by the Vice-Chancellor by rotation according to seniority.(c)[ Save as otherwise provided, the members of the Syndicate, other than the ex-officio members, shall hold office for a period of three years and such members shall be eligible for re-election or re-nomination.] [Clause (i) and (ii) with Explanation substituted by Tamil Nadu Act 9 of 1992.](d)In case, [the Secretary to Government in-charge of Education or the Secretary to Government in-charge of Health and Family Welfare] [Substituted by Tamil Nadu Act 21 of 1992.], or the Secretary to Government, in-charge of Law is unable to attend the meetings of the Syndicate for any reason, he may depute any officer of his Department not lower in rank than that of a Deputy Secretary to Government to attend the meetings.(i)Save as otherwise provided, the members of the Syndicate, other than the ex-officio, shall hold office for a period of three years and such members shall be eligible for election or nomination for not more than another period of three years.(ii)Where a member is elected or nominated to the Syndicate to a casual vacancy, the period of office for not less than one year by any such member shall be construed as a full period of three years for the purpose of this clause.Explanation. - For the purpose of this clause, the expression "period" shall include the period held prior to the date of the publication of the Tamil Nadu Universities Laws (Second Amendment) Act, 1991, in the Tamil Nadu Government Gazette."(e)[...] [Omitted by Tamil Nadu Act 22 of 1989.]Proviso provided that where a member elected or nominated to the Syndicate to a casual vacancy, the period of office held by the any such member shall be construed as a full period of three years for the purpose of the clause:Provided further that where an elected or nominated member of the Syndicate is appointed temporarily to any of the offices by virtue of which he is entitled to be a member of the Syndicate ex-officio, he shall by notice in writing signed by him and communicated to the Vice-Chancellor within seven days from the date of his taking charge of his appointment choose whether he will continue to be member of the Syndicate of virtue of his election or nomination or whether he will vacate office as such member and become a member ex-officio by virtue of his appointment and the choice shall be conclusive. On failure to make such choice, he shall be deemed to have vacated his office as an elected or nominated member.(f)When a person ceases to be a member of the Syndicate, he shall cease to be a member of any of the authorities of the University of which he may happen to be a member by virtue of his membership of the Syndicate.(g)The members of the Syndicate shall not be entitled to receive any remuneration from the University except such daily and travelling allowances as may be prescribed:Provided that nothing contained in this clause shall preclude any member from drawing his normal emoluments to which he is entitled by virtue of the office he holds.A member of the Syndicate, other than ex-officio member, may tender resignation of the membership at any time before the term of his office expires. Such resignation shall be conveyed to the Chancellor by letter in writing by the member, and the resignation shall take effect from the date of its acceptance by the Chancellor.
